Chandra Dhari Singh, J. - (1.) The instant appeal is preferred to challenge correctness of the order dated 02.02.2018 passed by learned single Judge in Writ - A No. 69085 of 2014, where by the writ petition was dismissed.
(2.) Brief facts of the case is that the appellant was appointed on the post of Junior Clerk/Apprentice in the office of Development Officer, Aligarh, vide order dated 05.10.1983. He was subsequently given the scale of junior clerk by order dated 18.05.1984. Thereafter, he was confirmed by the department.
(3.) On the basis of letter dated 18.04.1994 of the Block Development Officer, Tappal, Aligarh a disciplinary proceedings were initiated against the appellant and inquiry officer was appointed by the competent authority. The charge-sheet was issued on 12.09.1995 in which some charges were leveled against the appellant. The inquiry officer submitted its report on 23.01.1996 before respondent no.3 holding that all the charges were proved against appellant except charge no. 6. Thereafter, a show cause notice dated 27.02.1996 was issued by the District Development Officer, Aligarh asking the appellant to show cause as to why final order against him may not be passed. The appellant submitted his reply to the show cause notice and denied all the charges leveled against him. He also stated that he was not given several relevant documents mentioned in the charge-sheet regarding irregularity of money leveled against him but was not at all supplied to the appellant.;